(1)An applicant for quarry lease shall before the deed referred to in Rule 26, is executed, deposit as security, a sum of rupees Ten thousand in respect of quarry lease for dimensional stones-Granite, dolerite, rhyolite. marble and other igneous and metamorphic rocks which are used for cutting and polishing for making blocks, slabs and tiles of specific dimensions [and Rs. One thousand in respect of quarry leases of limestone and other minerals specified in Schedule-1 and minerals specified in Schedule-II, in the same manner as specified in sub-rule (3) or Rule 10] [Substituted by, Notification No. 19-53-87-XII-2, dated 19-6-1997.];(2)The applicant shall also submit the surety bound duly filled in Form VI or a bank guarantee for an amount equal to two years of dead rent :Provided in case of a Co-operative Society/Association the provision of sub-rule (2) may be waived by the Competent Authority.(3)[ Deposit made under sub-rule (i) if not forfeited under these rules and no other dues are outstanding against the lessee it shall be refunded by the Collector/ Additional Collector on the expiry lease or its determination whichever is earlier.] [Substituted by, Notification No. 19-53-87-XII-2, dated 19-6-1997.]
